Ashok Khandayatray vs Subrat Kumar Khandayatray
2023 Latest Caselaw 4114 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 224 OF 2017
                      Ashok Khandayatray                     ....       Petitioner
                                           Mr. Pratyush Ranjan Parida, Advocate
                             on behalf of Mr. Ashok Kumar Mohapatra, Advocate
                                               -versus-
                      Subrat Kumar Khandayatray                ....     Opp. Party


                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                            ORDER

     Order No.                             21.04.2023
        2.       1.      This matter is taken up through hybrid mode.

2. Judgment dated 29th April, 2017 (Annexure-1) passed by learned Judge, Family Court, Khurda in Criminal Petition No.392 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance @ Rs.1,000/- per month to the Opposite Party from the date of filing of the application, i.e., from 21st December, 2016.

3. Mr. Parida, learned counsel being authorized by Mr. Mohapatra, learned counsel for the Petitioner by filing a memo submits that they have no instruction in the matter. Memo is taken on record.

4. There is a delay of thirty one days in filing the RPFAM, which has not yet been condoned.

5. In view of the above, Misc. Case No.361 of 2017 filed for condonation of delay is dismissed. Consequently, the RPFAM also stands dismissed.

                                                  (K.R. Mohapatra)
ms                                                      Judge